CALCUTTA JUTE MANUFACTURING COMPANY Vs. BHRIGU NATH THAKUR

JUDGEMENT

(1.) Affidavit-of-service filed be kept with the record.

(2.) The respondent no. 1 is being represented.

(3.) The present writ application has been preferred against an order dtd. 4/3/2025 (erroneously mentioned as 24/2/2025 in the certified copy) passed by the Appellate Authority under the Payment of Gratuity Act, 1972.